BRIJMOHAN BHIKULALJI CHANDAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Adv. Mr. B. N. Mohta for the petitioners and learned Asstt. Govt. Pleader Mr. S. S. Doifode for the respondents.

(2.) The above petition has been filed, challenging the notifications under sections 4 and 6 of the Land Acquisition Act, for acquiring 1.5 hectare of land belonging to the petitioners from the field surveyed under No. 446 of Mouza Malegaon. The Notification dated 10th February, 1992 was published in the Official Gazette on 19th March, 1992 under section 4 of the Land Acquisition Act, 1894.

(3.) It is the case of the petitioners that prior to the said notification, for the same purpose, namely for extension of Gaothan, the respondents had started acquiring land at village Malegaon from field Survey No. 556 belonging to one Gopal Walke. However, the said proceedings were dropped by the Commissioner, Nagpur Division, Nagpur, with an observation that apart from Govt, lands, plots were already available for Gaothan, which would fulfil the need of the respondents.